(3)[ Where the canteen is managed by a co-operative society the charges to be made for the food-stuffs served may be allowed to include a profit upto 5 per cent on its working capital employed in running the canteen; subject to following conditions :-(a)The co-operative society shall have been, registered under Madhya Pradesh, Co-operative Societies Act, I960, and at best one-half of its share capital shall have been subscribed by the workmen of the factory.(b)If the society engages in any business other than the canteen also separate accounts of the canteen shall be maintained.(c)The manager of the factory shall nevertheless be responsible for providing free of cost land, building furniture and equipment as well as electricity wherever available in the factory.(d)The canteen shall be subject to inspection and control under this Act as it would have been if not managed by the Co-operative society, and if the Chief Inspector of Factories is of opinion that the canteen is not being managed properly by the society he may, by three months notice, require the society to withdraw from its management and require the manager of the factory to manage it himself.]
